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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Cable Television Networks (Regulation) Amendment Act, 2002

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), the contravention of section 4A shall be a cognizable offence under this section.